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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(k) in The Haryana Children Act, 1974

(k)"fit person", in relation to the care of any child, includes any society or body corporate established for the reception or protection of children or the prevention of cruelty to children and undertakes to bring up or to give facilities for bringing up any child, entrusted to its care in conformity with the religion of its birth;